CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments

1,37,750 judgments · page 2,106 of 6,888

High Courts24 Nov 2022Dismissed

Tahir Hussain Vs The Assistant Director Enforcement Directorate

Delhi High Court · (2022) 11 DEL CK 0910

Prevention of Money Laundering Act, 2002-Sections 2(1)(u), 2(1)(v), 2(1)(y), 2(x), 2(y), 3, 4, 13, 17, 23, 44, 44(1)(d), 44(1) Explanation (ii), 45, 50, 50(2), 50(3), 50(4), 63, 70Indian Penal Code, 1860-Sections 34, 147, 148, 149, 193, 201, 228, 302, 307, 385, 120A, 120BCode of Criminal Procedure, 1973-Sections 167(2), 227, 306, 319
Read judgment
High Courts24 Nov 2022Disposed Of

Mahavir Singh & Ors. Vs GNCT Of Delhi & Ors.

Delhi High Court · (2022) 11 DEL CK 0894

East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948-Section 21, 30, 14(1)Indian Registration Act, 1908-Section 69, 17(1-A), 58, 19, 20, 21, 22, 23, 24, 25, 28, 32, 33, 34 and 35, 72, 77Indian Stamp Act, 1899
Read judgment
High Courts24 Nov 2022Dismissed

Gaurav Bhardwaj & Ors. Vs Union Of India & Ors.

Delhi High Court · (2022) 11 DEL CK 0883

Constitution of India-Article 226Central Reserve Police Force Rules, 1955-Rule 41Public Premises (Eviction of Unauthorised Occupants) Act, 1971-Section 4(1), 4(2)(b), 5(1)
Read judgment
High Courts24 Nov 2022Dismissed

Dr O M Parmar Vs Harsh Vardhan Nayyar

Delhi High Court · (2022) 11 DEL CK 0966

Delhi Rent Control Act, 1958-Section 14(1), 14(1)(a), 14(2), 15(1), 38Constitution of India-Article 227Limitation Act, 1963-Article 52
Read judgment
High Courts24 Nov 2022Allowed

Shally Vs Ram Mohan Gautam

Delhi High Court · (2022) 11 DEL CK 0965

Code of Civil Procedure, 1908-Order XVI Rule 1(1), XVI Rule 1(2), XVI Rule 1(3), VI Rule 1(3)Constitution of India-Article 227NI Act-Section 138
Read judgment
High Courts24 Nov 2022Disposed Of

Ismile Vs The State Of NCT Delhi

Delhi High Court · (2022) 11 DEL CK 1041

Code of Criminal Procedure, 1973-Section 374(2), 164, 313, 428Indian Penal Code, 1860-Section 363, 366, 377, 34, 365, 376, 375, 90, 376(1)Protection of Children from Sexual Offences Act
Read judgment
High Courts24 Nov 2022Dismissed

Devender Shukla Vs State Of NCT & Ors.

Delhi High Court · (2022) 11 DEL CK 1021

Code of Criminal Procedure, 1973-Sections 482, 156(1), 155(2)Indian Penal Code, 1860-Sections 341, 186, 353, 332, 342, 34, 407, 308, 452Motor Vehicles Act, 1988-Sections 66(1), 192A, 3, 181, 146, 196
Read judgment